P. Desthageer vs Tamilnad Mercantile Bank Ltd
2021 Latest Caselaw 23488 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

THURSDAY, THE 25TH DAY OF NOVEMBER 2021/4TH AGRAHAYANA, 1943

                     OP (DRT) NO. 193 OF 2021

    AGAINST SA 262/2021 OF DEBTS RECOVERY TRIBUNAL-II,

                            ERNAKULAM

PETITIONER:

            P. DESTHAGEER
            S/O. PEERKANNU,
            ABDULLA HOUSE,
            NEAR KALPADIYIL AUDITORIUM,
            BALARAMAPURAM,
            TRIVANDRUM, PIN - 695 501.
            BY ADV P.SHRIHARI


RESPONDENTS:

    1       TAMILNAD MERCANTILE BANK LTD.
            KOTTUGAL BRANCH, NO.10/388,
            GROUND FLOOR, RAHMATH COMPLEX,
            MAIN ROAD, BALARAMAPURAM,
            TRIVANDRUM - 695 501,
            REPRESENTED BY ITS MANAGER.
    2       THE AUTHORISED OFFICER
            TAMILNAD MERCANTILE BANK LTD.,
            KOTTUGAL BRANCH, NO.10/388,
            GROUND FLOOR, RAHMATH COMPLEX,
            MAIN ROAD, BALARAMAPURAM,
            TRIVANDRUM - 695 501.

     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION     ON   25.11.2021,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 O.P.(DRT) No.193/21                 -:2:-



                     BECHU KURIAN THOMAS, J.
                     ----------------------------------------
                       O.P.(DRT) No.193 of 2021
                      --------------------------------------
                Dated this the 25th day of November, 2021

                               JUDGMENT

Learned counsel for the petitioner submitted that the original

petition has become infructuous.

Accordingly, the original petition is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS JUDGE vps